Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1) in The Rajasthan Indian Medicine Act, 1953

(1)Subject to the provisions of this Act and to any general and special orders of the Board, it shall be the duty of the Registrar to keep the registers and lists and discharge such other functions as are required to be discharged by him under this Act or by rules or regulations made thereunder.